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Union of India - Section

Section 5 in The Oudh Laws Act, 1876

5. Muhammadan dower contracts how to be enforced.

Where the amount of dower stipulated for in any contract of dower by a Muhammadan is excessive with reference to the means of the husband, the entire sum provided in the contract shall not be awarded in any suit by decree in favour of the plaintiff, or by allowing it by way of set- off, lien or otherwise to the defendant; but the amount